High Courts27 Apr 1998
Anantapur District Govt. Employees Cooperative Housing Society Ltd., Anantapur Vs Divisional Cooperative Officer, Anantapur and Another
Andhra Pradesh High Court · (1998) 3 ALD 727 : (1998) 3 ALT 628 : (1998) 2 APLJ 379
COURT ARCHIVE
Andhra Pradesh High Court judgments
35,098 judgments · page 1,180 of 1,755
High Courts27 Apr 1998
K. Tirumala Rao Vs Chairman, Electronics Corporation of India, ECIL Post, Hyd.
Andhra Pradesh High Court · (1998) 3 ALD 468 : (1998) 3 ALT 119 : (1998) 2 APLJ 137
High Courts27 Apr 1998
T.C. Lakshminarayana Vs Tirumala Tirupati Devasthanams, Chittoor Dist. and Another
Andhra Pradesh High Court · (1998) 3 ALD 302 : (1998) 4 ALT 632 : (1998) 2 APLJ 146
Tirumala Tirupati Devasthanams Employees Service Rules, 1989 — Rule 9
High Courts27 Apr 1998Dismissed
State of Andhra Pradesh Vs S.P. Steels
Andhra Pradesh High Court · (1998) 3 ALT 515 : (1998) 111 STC 233
High Courts24 Apr 1998
M. Manmadha Rao and Others Vs Secretary, Min. of Welfare, Govt. of India, New Delhi and Others
Andhra Pradesh High Court · (1998) 3 ALD 708 : (1998) 3 ALT 470
Andhra Pradesh Education Act, 1982 — Section 2(16), 2(39), 20, 21, 34Constitution of India, 1950 — Article 12, 226Industrial Disputes Act, 1947 — Section 2, 25
High Courts24 Apr 1998
Pradeep Minerals and Granites (P) Limited Vs State of A.P. and Others
Andhra Pradesh High Court · (1998) 3 ALD 519 : (1998) 3 ALT 642
Andhra Pradesh Minor Mineral Concession Rules, 1966 — Rule 9Constitution of India, 1950 — Article 14, 141
High Courts24 Apr 1998
T. Narayana Vs Managing Director, APSRTC, Hyd. and Others
Andhra Pradesh High Court · (1998) 3 ALD 304 : (1998) 4 ALT 640 : (1998) 2 APLJ 133 : (1998) 80 FLR 886
High Courts24 Apr 1998
Rasheed Ulla Khan Vs Secretary to Government and Others
Andhra Pradesh High Court · (1998) 4 ALD 205 : (1998) 4 ALT 266 : (1998) CriLJ 4406
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 — Section 3(1), 5Criminal Procedure Code, 1973 (CrPC) — Section 167(2)Customs Act, 1962 — Section 108, 2(22)
High Courts24 Apr 1998
Kolluri Bhaskara Rao Vs Dy. Registrar of Co-operative Societies, Guldivade, Krishna Dist. and Another
Andhra Pradesh High Court · (1998) 4 ALD 154
Constitution of India, 1950 — Article 226
High Courts24 Apr 1998Allowed
New India Assurance Co. Ltd. Vs Boda Hari Singh and Others
Andhra Pradesh High Court · (2000) ACJ 1580
Legal Services Authorities Act, 1987 — Section 19, 20, 21
High Courts22 Apr 1998
M. Hari Shankara Narayana Vs Addanki Srivaramakrishnaiah
Andhra Pradesh High Court · (1998) 4 ALD 148 : (1998) 3 ALT 820
Andhra Pradesh Buildings (Lease, Rent and Eviction) Control Act, 1960 — Section 10(3)
High Courts22 Apr 1998
Naozar Chenoy Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1998) 234 ITR 95
Income Tax Act, 1961 — Section 45, 48
High Courts22 Apr 1998
Mrs. G.Y. Chenoy Vs Commissioner of Income Tax
Andhra Pradesh High Court · (1998) 148 CTR 106 : (1998) 234 ITR 89
Income Tax Act, 1961 — Section 45, 48
High Courts21 Apr 1998
COMMISSIONER OF INCOME TAX Vs MUMTAZ YARUD DOWLA WAQF
Andhra Pradesh High Court · (1999) 234 ITR 6 : (1999) 101 TAXMAN 258
Income Tax Act, 1961 — Section 10, 11, 139Land Acquisition Act, 1894 — Section 18
High Courts21 Apr 1998
Commissioner of Incom-Tax, AP-II, Hyd. Vs Mumtaz Yarud Dowla Waqf, Hyd.
Andhra Pradesh High Court · (1998) 4 ALD 75 : (1998) 234 ITR 6
Income Tax Act, 1961 — Section 10(22), 11, 11(2), 11(2)(a), 139(1)Income Tax Rules, 1962 — Rule 17
High Courts21 Apr 1998
Managing Director, APSRTC, Mushirabad, Hyderabad. and Another Vs K. Santha Kumar
Andhra Pradesh High Court · (1998) 4 ALD 10
Constitution of India, 1950 — Article 226
High Courts21 Apr 1998
P.V. Rajgopal and Others Vs Union of India and Others
Andhra Pradesh High Court · (1998) 4 ALD 268 : (1998) 233 ITR 678
Constitution of India, 1950 — Article 226Income Tax Act, 1952 — Section 13Income Tax Act, 1961 — Section 10, 17, 17(2), 17(3), 201
High Courts21 Apr 1998
Steel Executives Association Vs Rashtriya Ispat Nigam Ltd.
Andhra Pradesh High Court · (2000) 241 ITR 20
Income Tax Act, 1961 — Section 15, 17(2), 192Income Tax Rules, 1962 — Rule 3
High Courts20 Apr 1998
Badshah Restaurant Vs Commissioner of Police, Hyderabad
Andhra Pradesh High Court · (1998) 3 ALD 346 : (1998) 3 ALT 613 : (1998) CriLJ 4121
Constitution of India, 1950 — Article 19(1), 226Hyderabad City Police Act, 1348 — Section 21, 21(1)Penal Code, 1860 (IPC) — Section 109, 294
High Courts20 Apr 1998
Gullipalli Srinivas Vs Gullipalli Pydithalli
Andhra Pradesh High Court · AIR 1998 AP 373 : (1998) 4 ALD 143 : (1998) 4 ALT 1 : (1998) 2 APLJ 330 : (1998) 2 DMC 438 : (1999) 1 RCR(Civil) 260
Hindu Marriage Act, 1955 — Section 13, 13(1)